Andhra Pradesh High Court - Amravati
Dasari Anirudh vs The State Of Andhra Pradesh, on 16 October, 2024
f
a t
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
WEDNESDAY. THE SIXTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR h-
cc
S
m]
PRESENT Of
O
o »•
THE HONOURABLE SRI JUSTICE G.NARENDAR /r..
♦
AND
THE HON'BLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO
WRIT APPEAL NO; 852 OF 2024
Writ Appeal under clause )f the Letters Patent against the order dated
25-04-2024 in W P. No.9727 of 2024 on the file of the High Court.
Between:
Dasari Anirudh, S/o. Balayogi Varaparasad, Aged 28 years, Occ Male Nursing
Orderly (MNO). (APCOS). Community Health Centre, Mummidivaram,
Dr.B.R.Amedkar Konaseema District, Andhra Pradesh
...APPELLANT/WRIT PETITIONER "
AND
1. The State of Andhra Pradesh rep. by its Principal Secretary, Health,
Medical and Family Welfare Department A.P. Secretariat, Velagapudi,
Amaravati, Guntur District.
2. The Commissioner, A.P.Vaidhya Vidhana Parishad (APWP), Vijayawada
N.T.R. District.
3. The Managing Director, A.P. Corporation for Outsourced Services,
(APCOS), Vijayawada, N.T.R. District, AP.
4. The Collector and District Magistrate, Erstwhile East Godavari District,
Kakinada.
5. The District Coordinator of Hospital Services, East Godavari District,
Rajamahendravaram at Kovvuru, A.P.
6. The District Coordinator of Hospital Services, Dr.B.R. Ambedkar
Konaseema District, Amalapuram, A.P.
7. The Deputy Civil Surgeon, Community Health Centre, Mummidivaram, Dr.
B.R. Ambedkar Konaseema District, A.P.
...RESPONDENTS,
lA NO: 3 OF 2024
Petition under Section 15T CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the respondents to continue the petitioner as Male Nursing Orderly
(MNO), Community Health Center, Mummidivaram, Dr. B.R. Ambedkar
Konaseema District by suspending the operation of proceedings
Rc.No.1009/A2/2023 dated 22-09-2023 of the respondent, pending disposal
of the main Writ Appeal.
Counsel for the Appellant: M/s. KAVITHA GOTTIPATI -
Counsel for the Respondent Nos.1 to 7: GP FOR SERVICES IV
The Court made the following: JUDGMENT
APHC010450652024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3473]
(Special Original Jurisdiction)
WEDNESDAY, THE SIXTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE G.NARENDAR
THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
KRISHNA RAO
WRIT APPEAL NO: 852/2024
Between:
Dasari Anirudh ...APPELLANT
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Appellant;
1.KAVITHA GOTTIPATI
Counsel for the Respondent(S):
1.GP FOR SERVICES IV
The Court made the following;
JUDGMENT:
{per Hon'ble Sri Justice G.Narendar)
Heard learned counsel for the appellant.
We are in agreement with the observations of the learned
single Judge.
2 >
The Writ Appeal stands dismissed. No costs.
Miscellaneous applications, pending if any, in the Writ Appeal
shall stand closed.
Sd/- M.RAMESH BABU
DEPUTY REGISTRAR
//TRUE COPY//
SECTION OFFICER
To
1. One CC to M/s. Kavitha Gottipati, Advocate [OPUC]
2. Two CCs to GP for Services-IV High Court of Andhra Prade^ . [OUT]
3. Three CD Copies.
ssb
I
HIGH COURT
DATED: 16/10/2024
JUDGMENT
«<«andhs:5
^
o
26 0C(2*''i m
Co
^ currenl Section .
DISMISSING THE W.A. WITHOUT COSTS
